High Courts20 Nov 2002Dismissed
Sub-Divisional Engineer Vs Sudhakar Bapurao Bhagat
Bombay High Court · (2003) 2 MhLj 628
Industrial Disputes Act, 1947 — Section 25F
COURT ARCHIVE
Bombay High Court judgments
73,375 judgments · page 2,126 of 3,669
High Courts20 Nov 2002Dismissed
Prakash Sadashiv Waghmare and Others Vs Anil Yashwant Joshi
Bombay High Court · (2003) 4 ALLMR 217 : (2004) 106 BOMLR 332
Constitution of India, 1950 — Article 227
High Courts18 Nov 2002Allowed
Kishor Mahadeo Kamble Vs Union of India (UOI) and Another
Bombay High Court · (2003) 1 LLJ 813
Industrial Disputes Act, 1947 — Section 10(1)
High Courts18 Nov 2002
In Re: Amalgamation of Shaily Engineering Plastics Limited and Others
Bombay High Court · (2003) 1 ALLMR 668 : (2003) 2 BomCR 514 : (2003) 2 MhLj 22
Companies Act, 1956 — Section 391, 392, 393, 394, 97
High Courts18 Nov 2002Dismissed
Environsare Foundation Vs Union of India (UOI) and Others
Bombay High Court · (2003) 2 BomCR 519
Coastal Region Zone Rules — Rule 5(3)Environment (Protection) Act, 1986 — Section 3(2)
High Courts13 Nov 2002
Vishnu Deuskar Vs Central Bureau of Investigation
Bombay High Court · (2003) 3 BomCR 866
Criminal Procedure Code, 1973 (CrPC) — Section 437Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992 — Section 9A
High Courts11 Nov 2002Allowed
Shri Manohar Laxman Kulkarni Vs Smt. Padmavathi Kulkarni
Bombay High Court · (2003) 3 MhLj 951
Constitution of India, 1950 — Article 227Maharashtra Land Revenue Code, 1966 — Section 148
High Courts01 Nov 2002
Kashibai Vs The State of Maharashtra, The Joint Director (Higher Education) and Shri Chhatrapati Shivaji Shikshan Prasarak Mandal
Bombay High Court · (2003) 3 MhLj 658
High Courts01 Nov 2002
Sharad Ganpat Deshmukh and Others Vs Mrs. Kunda Ashok Polade and Others
Bombay High Court · (2004) 2 ACC 584
Civil Procedure Code, 1908 (CPC) — Section 34Motor Vehicles Act, 1988 — Section 167
High Courts01 Nov 2002Dismissed
Digambar Sadashiv Ghorpade and Others Vs Election Registration Officer and Others
Bombay High Court · (2003) 1 ALLMR 906 : (2003) 2 BomCR 532 : (2003) 1 BOMLR 379 : (2003) 1 MhLj 669
Maharashtra Agricultural Produce Marketing (Development and Regulation) Rules, 1967 — Rule 36(12), 88
High Courts01 Nov 2002Dismissed
Anchor Industries Employees'' Union Vs Anchor Industries and Others
Bombay High Court · (2003) 3 BOMLR 698
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 25FFF, 25G, 25O
High Courts01 Nov 2002
Salim Akbarali Nanji and Others Vs Union of India (UOI) and Others and Development Co-operative Bank Ltd. and Others
Bombay High Court · (2003) 2 ALLMR 278 : (2003) 2 BomCR 557 : (2003) 113 CompCas 141 : (2003) 48 SCL 1
Companies Act, 1956 — Section 2(7), 35, 370, 372, 565
High Courts01 Nov 2002Dismissed
Premdayal Gupta and others Vs Central Bureau of Investigation
Bombay High Court · (2002) 11 BOM CK 0051
Criminal Procedure Code, 1973 (CrPC) — Section 182, 227, 239, 397, 397(1)Penal Code, 1860 (IPC) — Section 11, 120B, 420, 477APrevention of Corruption Act, 1988 — Section 13(2), 13(l)(d), 5(1)
High Courts01 Nov 2002
Abdul Rashid and Kishor Tulsibagwale Vs Vikas Jain, Mayor, Municipal Corporation, The Commissioner, Municipal Corporation, Afsar Khan and The State of Maharashtra Sunil Yadavrao Magre and Bandu Pradhan Vs The State of Maharashtra and The Commissioner, Municipal Corporation
Bombay High Court · (2003) 2 MhLj 902
Bombay Provincial Municipal Corporations Act, 1949 — Section 19, 19(1)(AA)Constitution of India, 1950 — Article 102(1), 122, 122(1), 191(1), 212
High Courts01 Nov 2002Dismissed
Board for Industrial and Financial Reconstruction Vs Swadeshi Mills Co. Ltd. (in Liquidation)
Bombay High Court · (2002) 112 CompCas 698
High Courts01 Nov 2002Allowed
Ashok Leyland Finance Limited and Another Vs Ramchandra Katkamwar
Bombay High Court · (2003) 1 ARBLR 562 : (2003) 1 MhLj 536
Arbitration and Conciliation Act, 1996 — Section 8, 8(3)
High Courts01 Nov 2002
Leela Capital and Finance Ltd. Vs Modiluft Limited
Bombay High Court · AIR 2003 Bom 111 : (2003) 1 ALLMR 290 : (2003) 2 BomCR 683 : (2003) 114 CompCas 297 : (2003) 1 MhLj 551
Bombay High Court (Original Side) Rules, 1980 — Rule 222Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 37 Rule 1, 151, 2(2)
High Courts01 Nov 2002Dismissed
K.K. Vasudeva Kurup Vs Phulchand Exports Ltd. and Rivian International Pvt. Ltd.
Bombay High Court · (2003) 113 CompCas 401 : (2004) 54 SCL 219
Companies Act, 1956 — Section 433, 434(1), 439
High Courts01 Nov 2002Dismissed
Virendralal B. Vaishya Vs Union of India (UOI) and Others
Bombay High Court · (2003) 1 ALLMR 487 : (2003) 2 BomCR 551 : (2003) 97 FLR 21 : (2003) 2 MhLj 64
Constitution of India, 1950 — Article 226
High Courts01 Nov 2002Allowed
Union of India (UOI) and Others Vs G.S. Shukla
Bombay High Court · (2003) 1 ALLMR 430 : (2003) 2 BomCR 581 : (2003) 1 MhLj 865